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[Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(4)(iv) in The Orissa Co-operative Societies Rules, 1965

(iv)When member nominates more than one person in respect of any share held by him he shall as far as practicable specify the amount to be paid or transferred to such nominee in terms of a whole share.